Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Haryana - Section Section 26 in The Punjab Security of Land Tenures Act, 1953 26. Indemnity. - No suit or other legal proceedings shall lie against any authorities in respect of anything done in good faith in pursuance of the provisions of this Act.
